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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Haryana - Subsection

Section 93(1) in The Punjab Tenancy Act, 1887

(1)Any number of tenants cultivating in the same estate may, in the discretion of the Revenue Officer or Revenue Court and subject to any rules which the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make in this behalf be made parties to any proceeding under Chapter III.